Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 483] [Entire Act] State of Assam - Subsection Section 483(1) in The Assam Excise Rules, 2016 (1)In the case of foreign liquor (excluding rectified spirit, denatured spirits and absolute alcohol)-(a)To wholesale licensees of foreign liquor holding a permits from the Excise Commissioner to obtain liquor from the warehouse.
